Section 70A(15) in The Rajasthan Distilleries Rules, 1977
(15)The deficiency allowable during the period of storage in the warehouse is calculated according to the scale prescribed under the Rajasthan Stock Taking and Wastage of Liquor Rules, 1959. In the event of the deficiency being in excess of the prescribed scale, the officer-in-charge will make a brief report in the ware-house register in Form R.D. 10-B on the condition of the cork on delivery i.e. "no apparent cause" in cases where the cask/vat is in apparently sound condition, and a few brief remarks where such causes as leaks defective stages, broken hoops, porous wood, etc., might account for the excess any officer of Excise Department specially authorised by the Excise Commissioner to inspect the Distilleries of their inspections will enquire into the reasons given for the excess and if they are satisfied that will initial the officer in-charge's entry in the warehouse register in Form R.D. 10-A. If they are not satisfied that the excess is due to natural or accidental cause, he will submit a report, recording their reasons at full length to the District Excise Officer so that action for recovery of duty on the excess may be taken.]
